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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(4)For calculating the period of completed years of practise for the purpose of payment under this Act, every four years of practise at the Bar, if any, before the admission of a member to the Fund shall be computed as one year of practise and added on to the number of years of practise after -such admission.